G. esirszilize-- 3 0
chwe vt•fntr•trct•Ar--4•Qt•gps
enintm• 3--o *0-41
Frret9T qte Fee erRinfr
eywnfir uma,
RTWR ni 'getyft
Wen" qri
fkgre qfrf c6 ;
vim-- it mug. (w)
w pfEifffcrii)
.•10
atffR,%IF-4TC • 8 9;Trif9, '1 9 9 7 '
NrIA ET 17i 1 9 1 9 81Er W.? t
9'1K Ci7T RTWIT
&Emir ti3l-m-1
tiem 1134fraq-R-1-1 (T) 9/1 997
9T19-4, 8 wrcn, 199 7,
fini,qffr
14149.
"FIRR iff4Erm" giTE€4- zoo k !Elk ff&-tvzi• ea•F siku fatn•-4 cm:1i fro trifka. . vrK start stewat fin9i (thif19) fqiittIFF, 1997 ER f- tEF' isrlfa, 1997 QT1fft SI41q Eit EMT crwt st47r lartirqtrff fiVit 10 9 1997 k 4 Rif ETTUTVIIi tr). gristram gtv srofTra fIVETT Ttin I
7rT srkgr 74criffZifiTeiTitit- 9:11414 ii&TIET9') 7fEriffq17, 1997
(397 nal' fftql 10 9 1997)
7Rt Rh. faan ;Ton' gitf tafT6 gm]
crwt srtia 45-4-dt Dim Tanglir afliffritIff, 1980 E51 ;Pat ffitIET §7Lkt fffg
7Fci Li H
nttd TroTizziktr?•apeitia act 4 fff;491zia pfii•rf9•PIT
gribiRtuT 7.A.17 2.ko. a;ia7 Nur 44T sut (6:M9) 91141 1997 IBZT Werra I
zs 1 997 qfSilfi Eql SITUT 1/4.. TIT I
ilfe-Tra 91-4
9;r1T strtnT
"
I.
N
W #0 mo arm—4,
Wzmq’amr’a
Java? - 335?st MW? '
‘Hfi’? ..... _-
gm ‘2???”518fi
_- f‘T‘ — M‘"_u—\3:‘ m n ’ a
“C __ ,7-“ awwfim N. .- _A_
, ~ , ..;.,, “MM
, .. man 1. {9103166)
._ (36: 5:5? afaffiqw) fi
W‘ =3- ———_..‘
..-—__....___.—
.gHIiFIE, 31W, 8 away-1997
'7 ' " 'maw 17, 1919M: wag
, n L
:1. L"! _
mm
_ eat r321 amt
,l-x ,. ’ - fawn? 9271mm!
r~\
I.
: dam 1134la‘ag-TE-l-l (m 9/1997
was, 8 sum, 1997.
- "gym '5! a'fama” % saw—Ea 200 3.“ mfla mama wa‘tza 5: car. 93:: fawn wan
lm‘mfia eat :22: Sugar fab“ am 5mm (an‘vaa) fas‘zm, 1997 wt Yam: 7 meat, 1997
fl “iwfa am as? sfiz :3 Eat my ufufanw #eur 10 a3 1997 is an ’fi mi WEIR"! r7} Emmi
“flagrant mt mil-m fiat" mm 3 l
W: nézr Gwazifmrgfié’nfim‘m (ésr‘raa) ufafam, 1997‘; _
(W 9,391 asrfiIFrrrrrr a’am 10 RE 1997)
: ; [3“!!! eat fiésr fama womarzrmfia gm]
a V“? W1! 3W6? firm €131 anu‘m u'Fef-Ww, 1990 $7 WEE? «mm
s $ޤfaz -
afafm
min "WW? “mafia” arr” if faxat‘afiaa afafaw awn mat a :—
1-51» * . 1
.. Want, 1‘ ) ”3 wfizfanw Vat
92w swat fawn aar mq‘m. (gram)
'9‘" ”WWW":
tifaa'ra :rm
‘.‘ ‘ sin? 5mm
(,2) {1E 25 4%, 1997 $1 fififi gin awn an?!" I
'4
2 7t1 W47191479 4177, s 199 7
.-
II I
41:
zerl 505 arra-
farm that 16
79; 1980 WI
7rtt 4 4E1th:479
2 —77T sf- 4,, q,w4't 174.7f 471 alictuT crftlik4k, 1980 it, F94 2;flit tic
OTIS; rI EFT. n.q4r 3, WTI 4 4, 37107,1 (2) ti Fri 7T 17;71711 tclEinri* e kffr7;7, 7d5,
:1(2) itf„ a.75 qtz/14' f4Tifq3 % Iff qd egr'.
-
(7) "391 Sltri CP-3971•7 ;Tft-44-4.1 77T4t e W.
7:7 Et Ink riAT nrmitk Trz ,Ttr 7ift if T*241 eft Wit ca 'Mot
. fTrtt et;p.r .
-() 4Rancq rwt .qffi Err r twr Wt
f n*TTZT CTt f77 TT 417 PT MIT Tintal t:rk trqr.iy.
w-tf, cr*\u-cst fttr e; zT
(ii) rvit f73.7174.0,:17 qrrkfqr er ITT 1—Twt @; tri
(€) f%431 faseffaq Taw qlwrzi q e q, a .<t et
(2-w) w.tg 641“ ;NKr fkifik f'74 TA' 04. 9? eqr
G'd 57Erkt7,7
. (T) 3wR kqr iT 9iJ ‘Err 7qTrr er
T.7r w't fq-ffk fqm Trt14T7111 *7 77 ITT 7fft 91TWIIT ill RN 77
7177 NIL, Wt; 7T
(,7) 717.917 siwkrk%, TT T ft9T 97t7 ef Eff 7 TV 41
11413k Z174-4 TzTaT krkk wT 47 TT7797VIT RITUT
Wzr 'irvr fEr'F.,e; !TT
(7) ITTIT fazafavr.7 fffilitT 7 et Trr IF et; Trr
(Tr) Itifft facalmwTt qratif TIT 7 TV @; ETT
(37) -467 46 41f 79 act Tit ollrac f fwel cktailfrt
7(7-77747477 qt PATTI-
(v) 74 4 ,T6.4. craw iraf it starlit TR feiWt 87T747
Trg-Tfkwan Efir srratTi e kr w qr t. I"
7f7fWT et Ent 6 4, ziT7ITT ( 1 ) Ksittror f9717 fkirt 7rfurt
4-- 7.7 417191747 et 477T 31-41
(47 )7747TTT' (1) 4:r_,
( 17.5C) qt:It. (7) 4 wiz 71T EfT "30 7,9, 1991" 7 c917 4TE
771 OT 77 "2 29'41;74 T., 1 9 9 1" ttc fri reit;
(0) tm (7) % Krk 'TT rffTeektufl T7f (km' TOTE;
''(m) 8774 16 71 •779TTT (1) AA' fair aw era (7)
419146a. 7fti9kkg Tru 1T%. flu* arrk ae mak
7f97f77 T7.1 471 71 749-0 ITO .0.1" ;
(irk) 7Tu (Tr) 4. sta.: "crl arT AT4f4Ta• aft" % rgra: waz ,tztr .
7:4 71670 47„T stkrk c't Tith 7-1" kr,:4 4rTife
(Tsu) I-4.,QT5 (41 f7TT7 fkTrt wife kr I •
(7) 9771-71 (4) t 4179T9, f4TkikfTak IFTE1TTI 71,1 7)*
"( s) 77EfiTT ( 4) .9- virrai9" 717 E-,5 en' r 1ft, usTint (2)
TA- 01- ki..Trttu 9-Trk eqt...9-, 77T - as). fAuTT ?tat 711717
( 7-1,77 L.' 7c-74777, 997 1•7f 7771T4 (1)15747Y (47 ) k(Tr) 41%*.
,Ofhlti itt: 4 srzi(74 qsTrrarF TrITT4 4 191'17R %tilt e
Ugal-4:1 (4) 707 77 WITTIT 774 k srft.c. e OT ftk
skikatT: %arfitirma..74.ctqur, ro- fTr-444 ON% fkifkk
817?It 'ft 19VF fifitt tjqi trr, /rk feiR arrtir
1,
Int 6 wIT:(7-1179
7R7 31-7 Err
u'RIEra.
-44 Iska
W! 573777 afae
7771777 7711117 16 '
777: 19710 ' 17)
INT 4 177 771777717
77727 6 am 171711117
W 31-17 7777
17777773
553? 55?? $3757?” 7735‘, g aq'qga', 1997
2 -—VH‘< 57:37 397731 7277717 3717 1779717 77377771777, 1980 771F773 37717 773
97’wa71‘ 7637 772,77 3, 12727 ’4 57, 8727727 (2)37 777777 I1'1: famfaf‘aa 377271771}
It? £7 77751? 572175 :-—
‘(2) 3‘73 23% 372131 % 57 £7 Fan—1773 % F774? 6777 1715 773' 1737 37777]
_ as 537 F317 33,--
(9) 3'77! 7737'. 61732;:7 .773 7777 77771317171111: '1 37 117 1
ti? 57 F??? FEW 71771713717 1777 117: 1,77 3777‘ 1777321 717% 77717 are 7771777
797117971 :77
(79-) 177117777 9717717713 1717 17 72:77 111711 17 37 27717 (37 =
78777717 Tar 17717727577731 $7 777 117 17777 1113771% 373777 311% 11171571
767? W m? ETTW ‘sar 3‘7; 1'17
(17) @717 fasafamrm 777 wafer a 3‘7 777 :7 1:37 3‘7; 117
(77) 517117 (3137437731: fi man? 77 37 177 a 137 377
(2 47) 3‘73 aarfsa 17:71: '1‘ Law 3 figfia F77 F7772 ear 3777 17% =7? 3777.
77a 7717 7‘17 Er-f, -— -*
(:7) 3177 7377377311 varfixa 7.137% @777 173717737177
13737 71773 ram-11711771777 177 17: 777 971% 177717757 777% 37117 171
~z1-777’ma‘7; 277 ’
(:7) 11715717 5777717771: 11277777 Era? stwar 37177 77 "(3737
51975 1m 373.71 1 ~F~a 717 we :77 77977 1711171 1‘7 77.7777 377% 77171771
as 3 67:17 173 777317 777117 a}; 1.77
(17) 7717717 (7113777777717 1777 gmfs a7 3‘7177 7: £37 3‘7; 777
(27) 71-17117 7171713779177 973717 =7 3‘! 1:7 3237 371177
(3) 1711 % 3111 :11 as? Is? 1717‘s 3 F777? Fmfi 71775177171
17=7f7777m17177 3777727 :7 37177 77 ‘(37 3‘7; 777
(a7) 771:7 11‘ 111717. 77?: :75 £7 wafer 7% fa? %a‘7 ems
wafswacr 177757717777 =7 37177 17 1:37 37 7"
3-4737 717967me 1717 77717 6 37, 37731170) 57 mfiaflw firm 77177 5777777777
4:.” 11757 17777737717 as? 77727 31.47 §7--
(a) 313m (1) 57,—-
(7:17) 1179 (s) 27 177371971 $7277 “30 as,1991”% 777777 711
?= 1:171 71's "2 2 F7‘=r,=‘371:,1991"tc-7 E17 6771777;
(77 . 1.77;; (.1?) % 77771 17: fatsfat‘qa @113 11377717 1177131777,.
172775 :-— . -
’\
“(13) 7.771716 157 77771717 ( )% infifisfiaw (711 .
=7f=7_7"473 77717737717 37:7 317% 7779757 7:751 f 577’ 2777, 377771
7—7771 3777171 777' 71717-13 717177 77777 777, 1-1773 ftfira 1772771731
7773737377 777 77:77 37 an 3-1—7‘7 «1‘7 3'7 7”; ‘
(a?) W" (:7) 11‘ 1777= “173 77'! 5137733 1'7” % 1713767 7757: “177
33712177 573 777317" # 752' 573717 £7 17:71 177" ar=7 f‘zér 77777777
(<17?) @775 (71) faaara 73777777217777
(a) 77119717“) % 77177173 fa‘tafa'ffia' 717157727 7737 a 3771717?
31117.3 :..=7
“( 5) 31727717 ( 4)r77‘s11‘7 5731737 3777 77 757733177, 3W7?! (2)
177777 7771577 3777.77 777373, 2-7777 57317 7717317! 577117 #17 7777177
r17a? 1371:. 1997 :71 31771717 (1)1171: (11) )% (a) Warm
2737:7717 <17 377: 27 57112777 @7 7771771717 % 1171737 3‘ 317E717: 1771777 7777
(4) 777 31277-7 773 777W 111% 31 77777757 =7 1777 37 zr‘rt 177‘? 123
gafiifir “m QfIWIWEEEW 1773511777 57977117 77777717 777777773 57‘ firm
Short tille• ed
Conuneattement
Amendment of
section 4 of U. P.
Act no. 16 of 1980
im-rareir qzrz, g 4484, 1 99 7
gersaff cunt Vat ai 7qcfru (1) # Ertri attufigff 411- T futifwe
qr irfe ant zrz uffscr tie q erMrir Mie int, Sti4T3
4 Prr t"
en Pat 5—.( 1) 397 Atit 34407 fail' NT Mertt (iftatn) gsErrasr, 1997
j., f4e110 Ma MST k 1
., 0) Qe ThtEi ?rie ._r tit, Tarr (1) e i4fffra- surquist grr nertErtfatif liff '81f4f4411 k 3cra'r-M: k 9;r0ff fa' w'rf Mid ut wtriate IR( arfareillr gir
tpratipriftra liff esipia7 k Tarirlq ‘dLicterif k caltia• f a' wit 41 47/NV
tiltlit VIM, 41* liff grEak4cr t 7trq.:Er n.41- urKqR grpi qt gi,if
Oak,
gellf 6
VS 1997
fTrfi
44474
WWI 4,
Tfq9C qqr71W1-q7:1
UV grim t
No, 1134 (2) XVII-V-1-1 (KA) 8-1997
Dated Luck-now, August 8, 1997
IN pursuance of the provisions of clause (3) of article 348 of the Constitution
of India,. the Govzrnor is pleased to order the publication of the following English
tra,pstation of the Uttar Pradesh Uchcbatar Shiksha Srva AaYog (Sanshodhan) Adhiniyzm,
.1997 (Uttar Pradesh Adhiniyam Sankhya 10 of 1997) as passed by the Uttar Pradesh
Legislature and assented to by t he Governor on August 7, 1997.
THE UTTAR PRADESH i-IIGHER EDUCATION SERVICES
COMMISSION (AMENDMENT) ACT, 1997
P Acr No. 10 OP 1997)
Us passed by the Uttar Pradesh, Legislature):
AN
ACT ,
further. to amend the Uttar Pradesh Higher Education Services
Commission Act 1980.
I IT taftEREBY enacted in the Forty-eighth Year of the Republic of India
as follows:-
0) This Act may be called the Tit tar Pradesh Higher Education
Services Commission (Amendment) Act, 1997.
P(2) It shall be deemed to have come into force on May 26, 1997.
Jg section 4 of the Uttar Pradesh Higher Education Services
CominiMioa.Aet, 1980, hereinafter referred to as the principal Act,for
614getiPa (2), the following sub-sections shall be substituted, namely:—
"(2) No person shall be qualified for aPpointinent as Chairman
unless he is or has been,—
a member of the Uttar Pradesh Higher Judicial Service who
has held the post of District Judge or any other post equivalent
Ce,ce,l9; or
a member of the Indian Administrative Service who has held
the post of a Secretary to the State Government or any other post under
the State Government equivalent thereto; or
a Vice-Chancellor of any University; or
a Professor in any University.
, (2—a) No person shall be qualified for appointment as member
unless he is or has been,—
(a) a member of the Uttar Pradesh Higher Judicial Service
who has held the post of District Judge or any other post
equivalent thereto; or
. It? emiafimfiwfimwefimism
. 3
fm
- ‘ , , air (rate?! 3 a?! We ate" mum fir we serum m? & wit w’l slate
WET 5‘" 3 "'
m > 5... i) err! new mat firm 3m m‘m (define) “smart, 1997 Few: 5dr
. gm W fa ea farm met 3 n ' mime
idw 8 (2) ee Maeafie'g‘q w}. em (1) it fafnl‘ew waist em
I! ”974 :1me a ufflffimr 7* wanna mite are it? arm' 1" Efilififé} w arfefm
mmfira fifeffitw % mine Gran % we’re ea eni m quiet-a
. am With. an? err srfizfimt it were err? mm W: qt 5:35: v} a.
i ' mar 51,
‘ it??? me meg,
. i sure are: l
‘ . _ -—'_.__
4 .
No. 1134 (2) XVII-V—l—l (KA) 8-1997
‘ “ ' ‘ I Dated Lucknow, August 8, I997
. i .
‘ ~ IN pursuance of the provisions of clause (3) of article 348 of the Constitution
1 ‘ of India,‘ the Governor is pleased to order the publication or“ the following English
SPva Aayog (Sanshodlmn) Adhiniyzm,
97) as passed by the Uttar Pradesh
Legislature and assented to bythe Governor on Augu st 7, I997.
IVTI‘HE HITAR PRADESH HIGHER EDUCATION SERVICES
[‘ , ” COMMISSION (AMENDMENT) ACT, 1997
- _‘ . . (U.PAcrNo.lO 9121997)
, _ ‘
‘1; '(As passed by 'the Uttar Pradesh Legislature):
' . , AN
commission Apt, 1980.
‘ ‘ ”" IT JSHEREBY enacted in the Forty-eighth Year of the Republic ofIndia
' t . as follows :— ' ' ‘
.1 1. '(1 3’ ‘This Act may be called the Utter Pmdesh
SerVices Commission (Amendment) Act, i997.
I I -' '(2) It shall be deemed to have come into force on May 26, 1997.
i \- =
2. In section 4 of the Uttar Pradesh Higher Education ServiCes Amendment of
Qopigiis ‘onfiAct, l_980. hereinafter referred to as the prinpip-fitl Act.fqr section)" at U.P.
SUWQFHW (2), the following sub-sections shall be snbszitutea’, namelyz— A” "°' 15°f198°
‘ ' “(2) No person shall be qualified for appointment as Chairman
,‘ unless he is or has been.— i
(0)} member of the Uttar Pradesh Higher Judicial Service who
:has held the post of District Judge or any other post equivalent
, . Nessie; 91'
Higher Education Short Mlle-and!
commencement
(b) a member of the Indian Administrative Service who has held
the post of a Secretary to the State Government or any other post under
the State Government equivalent thereto; or
(C) a Vice-Chancellor of any University; or
(d) a Professor in any University.
‘ (2—3) No person shall be qualified for appointment as member
““1555 he is or has been,— '
(a) a member of the Uttar Pradesh Higher Judicial Service
i I Who has held the post of District Judge or any other post
L » , ' * chIValent thereto; or
4
flv9imutrit quzz, s rciTRu 1 997
a member of the Indian Administrative Service who has
held the posr of a Secretary to the State Government or any other
post uncle' the State Government equivalent thereto; or
a Vice-Chancellor of any University; or
a Professor in any University; or
a Principal of a Post Graduate College for a period of
not less than ten years; or
( f) a Principal of a Degree College for a period of not less
than fifteen years:,
3. In section 6 of the principal Act, in sub-section (1) the Expla-
nation shall be omitted.
4. In section 31-C of the princiralAct, —
(a) in sub-section (1),—
( I ) in dause (a), for the •word and figures "June 30, 1991"
the word and figures "November 22, 1991" shall be substituted.
for clause (b), the following clause shall be substituted,
namely : —
"(b) was appointed on ad hoe basis under sub-section (1)
of section 16 as it stood before its omission by the Act referred
to in clause (a), whether or not the vacancy was notified to
the Commission." •
in crane (c), after the words "for regular appointment
to the post," the words "or was given relaxation from such
qu aline. tions" shall be inserted;
clause (d) shall be omitted;
(14 after sub-sectionr(4), the following sub-section shall be
inserted, namely
"(5) Notwithstanding anything to the contrary in
sub-section (4), the selection committee constituted under
sub-section(2), shall hi view of the amendments made in causes (b)
to (d) of sbb.section 41), by the Uttar Pradesh Higher Education
Services Commission (Amendment) Act, 1997 reconsider the
case of every teacher who ceased to hold appointment under
sub-section (4) and if as a result of reconsideration any such
teacher is found suitable for substantive appointment, he maybe
given substantive appointment as provided in sub-section (1), and
shall be deemed never to have ceased to hold appointment."
5. (1) The Uttar Pradesh Pigher Education Services Commission
(Amendment) Ordinance, 1997 is hereby repealed
(2) Notwithstanding such repeal, anything done or any action taken
I. •
under the provisions of the Principal Act as amended by the Ordinance
' I referred to in sub-section (1) shall be deemed to have done or taken,
By order,
R. D. MATHU14
Pramulch Sachiv;
Amendment cc
stion E
Amendment ul
mt.on 31-C
I II p
C'
Ir.
I
RepeAl and
savings
under the corresponding provisions of the Principal Act as amended by
this Act, as if the provisions of the Act were in force at all material
•
'1
times.
qUe ri0710—.-70q-1 0 136 'ETO NErro-- (969)-1997--.850 (i0) I
4
,_____—_.._._‘__._.‘
Amendment oi"
swine 6
Amendment
szzma 3l-C
Repea‘i
savings
0?
and
tire qno {elite-49:30 136 m0 farm—— (969)~-1997--850 (fie‘o) l
(Amendment) Ordinance, 1997 is hereby repealed
an: sin swarm naz, s 92".?er 1 997
(b) a member ofthe Indian Administrative Service who has i
held the posl of a Secretary to the State Government or any other
post undei the State Government equivalent thereto; or
(c) 8 Vice-Chancellor of any University; or
, (d) a Plofcssor in any University; or
(e) aPrincipal of a POst Graduate College fora period of
not less than ten years; or V
(f) a Principal ofa Degree College for a period of not less
than fifteen years.”
3. In sectiOn 6 of the prinCipal Act, in sub-section (1) the. Expla-
nation shall be Omitted.
4. In Section 31-0 of the principalActv—
(a) in sub-section (1),~—~
(i) in clause (a),for the were and figures “june 30,1991"
the word and figures ”November 22, 1991“ shall be substituted.
(ii) for clause (b), the felloWing clause shall be substituted,
namely :—
“(_b) was appointed on aid/10c basis under Sub-section (1)
of section 16 as u steed berm-e itsomisswn by the Act referred
to m ClauSe (a), pherher or not the vacancy was notified to
[he CommiSSion.”
(iii) in clarse (c), after the words “for regular appointment
to the post," the words "or was given Iela xatlon from Such
qn alificztions" shall be inserted;
(iv) clause (d) shall be omitted:
(b) after sub-sectional), th following sub-Section shall be
inserted, namely 1—— '
“(5) Notwirhstanding anything7 to the contrary in
sub—section (4), the Selection committee constituted under
sub-sectiona), shall in view of the amendments made in c‘auses (b)
to (d) of Subsection (1), by the Ultar Prudesh Higher Education
Services CommissiOn (Amendment) Act, 1997 ICConsidCl‘ the
case of every teacher who ceased to held appointment under
sub-section (4) and if as a result of recansideraticn any Such
teacher is found suitable for substantive appointment, _he maybe
given substantive appointment as provided in sub-section (1), and
shall be deemed never to have ceased to hold appointment."
5. (l) The UttarFradesh Higher Education Services Commission
(2) Notwithstanding such repeal, anything done or any action taken
under the provisions of the Principal Act as amended by the OrdinanCe
referred to in sub-section (1) shall be deemed to have done or taken
under the corresponding provisions of the Principal Act as amended by“
this Act, as if the provisions of the Act were in force at all material 1
times.
By order, > v,
R. D. MATHUR‘
Pramuklz Sachxv
- 00000001
- 00000002
- 00000003
- 00000004